(3)(a)Gram Sabha shall meet once in two months on such day and at such place and at such time as fixed by the Gram Panchayat, and in any case within a period of 10 days from such date;(b)the Sarpanch or in his absence the Upa-Sarpanch shall convene such meetings of the Gram Sabha; and(c)the Sarpanch or as the case may be the Upa-Sarpanch as the convenor of meetings of the Gram Sabha shall, invite the members of the Mandal Praja Parishad, the Zilla Praja Parishad and the State Legislature representing the area of the Gram Panchayat to such meetings.
